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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in The Orissa Children Act, 1982

(3)Every special school to which a delinquent child is sent under this Act shall not only provide the child with accommodation, maintenance and facilities for education but also provide him with facilities for the development of his character and abilities and give him necessary training for his reformation and for becoming self-reliant and shall also perform such other functions as may be prescribed to ensure all-round growth and development of his personality.